Section 7(1)(b) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

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State of Andhra Pradesh - Subsection

Section 7(1)(b) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(b)by affixure in a conspicuous place;

(i)at the Gram Panchayat Office in which the property is situated, in the case of Gram Panchayat, Mandal Parishad Office in the case Mandal Parishad property and Zilla Parishad Office in the case of Zilla Parishad property; and

(ii)on the property to be transferred or leased;

(iii)at the office of the District Collector and of the Revenue Divisional Officer;

(iv)at the Mandal Revenue Officer concerned.

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State of Andhra Pradesh - Subsection

Section 7(1)(b) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001